Section 2 in Karnataka Industries (Facilitation) Act, 2002
2. Definitions.
- In this Act unless the context otherwise requires,-(i)"Appellate Authority" means an appellate authority referred to in section 18;(ia)"Applicable Acts" means the Factories Act, 1948, the Boilers Act, 1923, the Contract Labour (Regulation and Abolition) Act, 1970, the Employees State Insurance Act, 1948, the Minimum Wages Act, 1948, the Payment of Bonus Act, 1965, the Payment of Wages Act, 1936, the Maternity Benefit Act, 1961, Gratuity Act, 1972, the Equal Remuneration Act, 1976 and the Karnataka Shops and Commercial Establishments Act, 1961;(ii)"Authority" includes a local authority or any statutory Board, Corporation or other authority established by the State Government and which are entrusted with the powers or responsibility to grant or issue clearances;(iii)"Clearances" means grant or issue of no-objection certificate, allotments consents, approvals, permissions, registration, enrolments, licences and the like, by any Authority or authorities in connection with setting up an industrial undertaking in the State.(iv)"Department" means, a department of the State Government.(v)"District Level Single Window Clearance Committee" means a Committee constituted under section 9;(vi)'Entrepreneur' means a person or body of persons or a company, having majority investment or controlling interest in an industrial or undertaking.(vii)'Industrial undertaking' means an undertaking engaged in manufacturing or processing or both or providing service or doing any other business or commercial activity as may be specified by the State Government;(viii)'Nodal Agency' means the Nodal Agency at the State level or at the district level constituted under section 12;(ix)'State High Level Clearance Committee' means the State High Level Clearance Committee constituted under section 3;(x)'State Level Single Window Clearance Committee' means the State Level Single Window Clearance Committee constituted under section 6.Chapter-II
